Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 13 in The Orissa Town Planning and Improvement Trust Act, 1956 13. Trustees, etc., shall hold office during the pleasure of the Government. - The Chairman, Vice-Chairman and the Trustees other than ex officio Trustees shall hold office during the pleasure of the State Government.
